Supreme Court - Daily Orders
Re Exploitation Of Children In ... vs Union Of India on 23 August, 2016
Bench: Anil R. Dave, L. Nageswara Rao
ITEM NO.13 COURT NO.2 SECTION PIL(W)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Criminal) No(s).102/2007
RE: EXPLOITATION OF CHILDREN IN ORPHANAGE IN
STATE OF TAMIL NADU Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 23/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
By Post
Ms. Aparna Bhat,Adv.(A.C.)
Ms. Raj Kumari Manju,Adv.
Ms. Nabila Hasan,Adv.
For appearing parties :
UOI Ms. V. Mohana,Sr.Adv.
Ms. Natasha Vinayak,Adv.
Mr. R.K. Verma,Adv.
Mr. M.K. Maroria,Adv.
Mr. Shadman Ali,Adv.
Ms. Rashmi Malhotra,Adv.
Mr. Meenesh Kumar Dubey,Adv.
Mr. K. Parameswaran,Adv.
Mr. S.S. Rawat,Adv.
Ms. Sunita Sharma,Adv.
Mr. Raj Bahadur,Adv.
Ms. Anil Katiyar,Adv.
Ms. Sushma Suri,Adv.
Mr. Shreekant N. Terdal,Adv.
NCT of Delhi Ms. V. Mohana,Sr.Adv.
Mr. Shadman Ali,Adv.
Ms. Rashmi Malhotra,Adv.
Mr. Meenesh Dubey,Adv.
Signature Not Verified
State of A.P.
Digitally signed by
SARITA PUROHIT
Date: 2016.08.26
Mr. Guntur Prabhakar,Adv.
16:54:44 IST
Reason: Ms. Prerna Singh,Adv.
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State of Arunachal Mr. Anil Shrivastav,Adv.
Pradesh Mr. Rituraj Biswas,Adv.
State of Assam M/s. Corporate Law Group,Advs.
State of Bihar Mr. Gopal Singh,Adv.
Ms. Varsha Poddar,Adv.
State of Gujarat Ms. Hemantika Wahi,Adv.
Mr. Aagam Kaur,Adv.
Ms. Puja Singh,Adv.
State of Haryana Mr. Vishwapal Singh,Adv.
Mr. Ronak Karanpuria,Adv.
Mr. Sumit Sharma,Adv.
Mr. Ashish Pandey,Adv.
State of H.P. Mr. Suryanarayana Singh,Sr.AAG
Ms. Pragati Neekhra,Adv.
State of J&K Mr. Sunil Fernandes,Adv.
State of Jharkhand Mr. Jayesh Gaurav,Adv.
Mr. Gopal Prasad,Adv.
State of Karnataka Mr. V.N. Raghupathy,Adv.
Mr. Parikshit P. Angadi,Adv.
State of M.P. Mr. C.D. Singh,Adv.
Ms. Sandeepan Pathak,Adv.
State of Dr. Bheem Pratap Singh,Adv.
Maharashtra Mr. Nishant R. Katneshwarkar,Adv.
State of Manipur Mr. Sapam Biswajit Meitei,Adv.
Mr. Naresh Kumar Gaur,Adv.
Ms. Z.H. Isaac Haiding,Adv.
Mr. Ashok Kumar Singh,Adv.
State of Mr. Ranjan Mukherjee,Adv.
Meghalaya
State of Mizoram Mr. P.V. Yogeswaran,Adv.
State of Nagaland Mr. Edward Belho,AAG
Ms. K. Enatoli Sema,Adv.
Mr. Amit Kumar Singh,Adv.
Mr. K. Luikang Michael,Adv.
Mr. Elix Gangmei,Adv.
State of Odisha Mr. Krishnayan Sen,Adv.
Mr. Himanshu Bhushan,Adv.
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State of Punjab Mr. Ajay Bansal,AAG.
Mr. Gaurav Yadava,Adv.
For Mr. Kuldip Singh,Adv.
State of Rajasthan Mr. S.S. Shamshery,AAG
Mr. Amit Sharma,Adv.
Mr. Prateek Yadav,Adv.
Mr. Ankit Raj,Adv.
For Ms. Ruchi Kohli,Adv.
State of Sikkim Ms. Aruna Mathur,Adv.
Mr. Yusuf Khan,Adv.
Mr. Avneesh Arputham,Adv.
Ms. Anuradha Arputham,Adv.
For M/s Arputham Aruna & Co.,Advs.
State of T.N. Mr. M. Yogesh Kanna,Adv.
Ms. Nithya,Adv.
State of Tripura Mr. Gopal Singh,Adv.
Mr. Rituraj Biswas,Adv.
Ms. Varsha Poddar,Adv.
State of Mr. Rahul Kaushik,Adv.
Uttarakhand Ms. Bhuvneshwari Pathak,Adv.
Ms. Shilpi Satya Priyasatyam,Adv.
State of U.P. Ms. Pragati Neekhra,Adv.
Mr. Utkarsh Sharma,Adv.
State of Mr. S. Udaya Kumar Sagar,Adv.
Telengana
UT of Andaman Mr. K.V. Jagdishvaran,Adv.
& Nicobar Admn. Ms. G. Indira,Adv.
UT of Puducherry Mr. V.G. Pragasam,Adv.
Mr. Prabhu Ramasubramanian,Adv.
Mr. Raghenth Basant,Adv.
Ms. Aanchal Tikmani,Adv.
Mr. Abhishek Tripathi,Adv.
For Mr. Senthil Jagadeesan,Adv.
NCPCR Ms. Anindita Pujari,Adv.
Ms. Udita Sharma,Adv.
Ms. Asha Gopalan Nair,Adv.
Ms. A. Subhashini,Adv.
Ms. Bina Madhavan,Adv.
Mr. Abhishek Atrey,Adv.
Mr. Anuvrat Sharma,Adv.
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Mr. Ashok Panigrahi,Adv.
Mr. Avijit Bhattacharjee,Adv.
Mr. Balaji Srinivasan,Adv.
Mr. Jatinder Kumar Bhatia,Adv.
Mr. Kamal Mohan Gupta,Adv.
Mr. Naresh K. Sharma,Adv.
Mr. Ritesh Khatri,Adv.
Ms. D. Bharathi Reddy,Adv.
Mr. S. Thananjayan,Adv.
Mr. Dharmendra Kumar Sinha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
It has been submitted by the learned Additional Solicitor General appearing for the Union of India that mapping and review of Child Care Institutions is being done at present by different authorities. The said work is likely to be over within three months from today.
Upon completion of the work of data collection, a report shall be prepared and the said report shall be placed before this Court as soon as possible.
List the matter on 14th September, 2016, so as to get details about the stage at which the work with regard to data collection is pending.
(Sarita Purohit) (Sharda Kapoor)
Court Master Court Master
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